Henry Darshi S/O Darshi Sangeetrao vs Hepzaibah Henry Darshi Alias Hepziah ...
2024 Latest Caselaw 218 Kant

Karnataka High Court

Henry Darshi S/O Darshi Sangeetrao vs Hepzaibah Henry Darshi Alias Hepziah ... on 3 January, 2024

Author: S G Pandit

Bench: S G Pandit

                                                      -1-
                                                            NC: 2024:KHC-D:98-DB
                                                              MFA No.101725 of 2014




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                   DATED THIS THE 3RD DAY OF JANUARY, 2024
                                                   PRESENT
                                    THE HON'BLE MR JUSTICE S G PANDIT
                                                     AND
                                   THE HON'BLE MR JUSTICE K V ARAVIND


                             MISCELLANEOUS FIRST APPEAL NO.101725 OF 2014 (FC)


                           BETWEEN:
                           MR. HENRY DARSHI
                           S/O DARSHI SANGEETRAO
                           AGE: 33, OCC: SERVICE,
                           R/O.FLAT NO.A-301, PRAKURTI APRTMENT,
                           MOHAN SUNDERJI ROAD,
                           RAGHUNATH NAGAR, THANE(W)-400604
                                                                          ...APPELLANT
                           (BY SRI. VIJAY M. MALALI, ADVOCATE - ABSENT)


                           AND:


                           MRS. HEPZAIBAH HENRY DARSHI ALIAS
           Digitally
           signed by K M
                           HEPZIAH YAMRTHY
           SOMASHEKAR
KM
SOMASHEKAR Date:
           2024.01.05
           10:59:15
                           AGE: 25 YEARS, OCC: SERVICE,
           +0530

                           R/O. PLOT NO.20, AMBEDKAR COLONY,
                           MANTUR ROAD, HUBLI, DHARWAD DIST.,
                           KARNATAKA STATE
                                                                      ...RESPONDENT
                           (BY SRI. G.I. GACHCHINAMATH, ADVOCATE)


                                 THIS MFA IS FILED UNDER SECTION 19 OF THE FAMILY
                           COURTS ACT 1984, AGAINST THE JUDGMENT AND DECREE
                           DATED    29.04.2014, PASSED    IN  MATRIMONIAL    CASE
                           NO.116/2012 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
                           COURT, HUBLI, DISMISSING THE PETITION FILED U/S. 10(1)
                           (x) OF THE INDIAN DIVORCE ACT.
                                 -2-
                                      NC: 2024:KHC-D:98-DB
                                        MFA No.101725 of 2014




       THIS MFA COMING ON FOR FINAL HEARING, THIS DAY,
S.G.PANDIT, J, PASSED THE FOLLOWING:


                              ORDER

There is no representation for the appellant. It

appears that the appellant is not interested in prosecuting

the appeal. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KMS